- (1.) Both these afore-mentioned criminal appeals arise out of a common judgment, hence both are being disposed of together.
(2.) Heard Mr. Arun Kumar Gupta, learned counsel for the appellants, Mr. Mohammad Yusuf Ansari, learned A.G.A. for the State and perused the lower court record.
(3.) Criminal Appeal No. 2672 of 2007 has been preferred by appellants Mukesh Jamadar alias Pawan and Gullu Pal alias Bachha alias Arun Pal and Criminal Appeal No. 27 of 2008 has been preferred by appellant Naresh Valmiki challenging the judgment and order dated 26.10.2007 passed by learned Additional District & Sessions Judge, Court No. 3, Lucknow in Sessions Trial No. 895 of 2002 arising out of Case Crime No. 184 of 2002, Police Station Wazirganj, District Lucknow whereby appellants were convicted for the offence under Section 302 I.P.C. and sentenced with imprisonment for life and also with fine of Rs. 10,000/- each with default stipulation of one year additional imprisonment. They were further convicted for the offence under Section 4/25 of the Arms Act and also with fine of Rs. 1,000/- each with default stipulation of one month additional imprisonment.;